Allahabad High Court
State Of U.P. And Another vs Samadhi Gurumukha Das Baba And 7 Others on 17 October, 2022
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 4182 of 2016 Petitioner :- State Of U.P. And Another Respondent :- Samadhi Gurumukha Das Baba And 7 Others Counsel for Petitioner :- Standing Counsel Counsel for Respondent :- Sanjay Singh,Awadhesh Kumar Malviya Hon'ble Vivek Chaudhary,J.
Heard Sri Sanjay Kumar Singh, learned Additional Chief Standing Counsel for the petitioner-State and learned counsel for the petitioners.
The impugned judgment and decree dated 25.03.1985, is specifically against the defendant nos.1 to 7, which are private defendants and not against the State which is defendant no.08 in the original suit.
Learned counsel for the respondents, therefore, raises a preliminary objection that the present petition is not maintainable as it is filed by the State while the impugned judgment and decree of the Court below itself states that the same is not against the State/defendant no.08 in the original suit.
Learned counsel for the respondents has no objection if the petition is disposed of noting the aforesaid facts.
With the aforesaid observation, the present petition is consigned to record.
Interim order, if any, stands discharged.
(Vivek Chaudhary,J.) Order Date :- 17.10.2022 Arjun/-